Section 5(8)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

(b)any building or part of a building let separately (other than a farm building) including-

(i)the garden, grounds, garages and out-houses, if any, appurtenant to such building or part of a building;

(ii)any furniture supplied by the landlord for use in such building or part of a building;

(iii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;

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